JASAWANTLAL VASHRAMBHAI THAKKAR Vs. BHAVINBHAI PAWANKUMAR JAIN

JUDGEMENT

(1.) THE present Civil Application has been ordered to be circulated today at the request of Mr. M. B. Gandhi, learned advocate appearing on behalf of the applicant and Mr. Savan Pandya, learned advocate appearing on behalf of respondent Nos. 3 and 4- newly added respondents and considering the fact that Appeal from Order is posted for hearing today.

(2.) RULE. Mr. Savan Pandya, learned advocate waives service of notice of Rule on behalf of respondent Nos. 3 and 4 herein, who are sought to be joined in the main Appeal from Order and Civil Application for interim injunction therein. Mr. Savan Pandya, learned advocate has undertaken to file his Vakalatnama on behalf of respondent Nos. 3 and 4 in the present Civil Application as well as in the main Appeal from Order No. 168 of 2009 and Civil Application for interim injunction therein.

(3.) WITH the consent of learned advocates appearing on behalf of the respective parties, the present Civil Application is taken up for final hearing today.